The Emerging Dimensions of Medical Termination of Pregnancy Act, 1971
by Sanjay Vashishtha†
Cite as: 2023 SCC OnLine Blog Exp 10
Supreme Court of United States
SCOTUS Cases that Changed the Face of Black History in America
by Satakshi N. Dixit†
Should courts categorically examine all possible ameliorative measures, before denying a Hague Convention petition for return of a child to a foreign country? SCOTUS answers
Supreme Court of the United States: While deciding the instant matter related to the international custody of a child which further involved
Texas H.B. 2 provisions place ‘undue burden’ on woman’s right to choice and violate Fourteenth Amendment
Supreme Court of United States: In a defining moment for abortion laws in the United States, the Supreme Court reversed and remanded
Use of prior tribal-court convictions consistent with the Indian Civil Rights Act as predicate offenses for federal offenses does not violate the Constitution
Supreme Court of United States: The Court in a unanimous decision allowed the State’s writ of Certiorari and reversed and remanded the
Defendants must be allowed to tell jurors in death penalty cases if they are ineligible for parole
Supreme Court of United States: The Court by a majority of 6:2 reversed the decision of the Arizona Supreme Court where the